Section 40 in The Gujarat Ayurved University Act, 1965
40. Removal from membership of the University and withdrawal of degree or diploma.
(1)The chancellor may, on the recommendation of [the Syndicate, or, as the case may be, the Board of Post-Graduate Teaching and Research and the Senate] [Substituted for 'the Syndicate and of the Senate' by Gujarat No. 30 of 2003, dated 19'' September 2003.] supported by a majority of not less than two-thirds of the members of each body present at its meeting, such majority comprising not less than one-half of the members of each body, remove the name of any person from the register of graduates or withdraw from any person a diploma or degree if he has been convicted by a court of law of any offence which [in the opinion of the Syndicate, or, as the case may be, of the Board of Post-Graduate Teaching and Research and the Senate] [Substituted for 'in the opinion of the Syndicate and the Senate' by Gujarat No. 30 of 2003, dated 19th September 2003.], is a serious offence involving moral turpitude or if he has been guilty of scandalous conduct.(2)No action under this section shall be taken unless the person concerned is given an opportunity to be heard in his defence in the manner prescribed by the Statutes.
